AMAN ROPERIA vs. OFFICE OF THE PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX PUNE AND ANR

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WP/14694/2025HC BombayHCBM01046870202510 December 2025Bench: HON'BLE SHRI JUSTICE RAVINDRA V. GHUGE,HON'BLE SHRI JUSTICE ASHWIN D. BHOBE2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court held that the Writ Petition was to be disposed of as withdrawn. This decision was based solely on the Petitioner's instruction, conveyed through their advocate, to withdraw the Petition. The learned advocate for the Petitioner had tendered a withdrawal purshis, which was marked for identification. The Court did not delve into the merits of the case or any underlying issues that might have led to the filing of the Writ Petition. The operative direction was to dispose of the petition as withdrawn, with no decision on the substantive grounds of the petition.

What were the facts?

The Petitioner, Aman Roperia, filed a Writ Petition before the High Court of Judicature at Bombay, challenging an action or order by the Office of the Principal Chief Commissioner of Income Tax, Pune, and another respondent. The specific assessment year(s) and the exact nature of the order or action under challenge, as well as the amount in dispute, are not recorded in the judgment. The procedural history indicates that the matter was listed on the Supplementary Board and was mentioned out of turn. The Petitioner's advocate, on instructions, tendered a withdrawal purshis.

What were the issues?

The primary issue before the High Court was whether the Petitioner was entitled to withdraw the Writ Petition. The Petitioner's contention, as presented by their learned advocate, was that they wished to withdraw the Petition. The judgment does not record any arguments or contentions from the Respondent(s). No specific provisions of the Income Tax Act or any authorities, circulars, or precedents were cited in relation to the withdrawal of the petition.

AI-generated summary — verify with the full judgment below

920.WP14694.2025.odt IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 14694 OF 2025 Aman Roperia. … Petitioner. V/s. Office Of The Principal Chief Commissioner Of Income Tax Pune And Anr. … Respondents. --- Mr. Vijay Singh a/w. Ms. Shraddha Rathod i/b. Mr. Pranay Saraf, Advocate for Petitioner. Mr. P.P. Kakade, Addl. G.P. a/w. Mrs. Nisha Mehra, AGP for Respondent/State. --- CORAM : RAVINDRA V. GHUGE AND ASHWIN D. BHOBE, JJ. DATE : 10th DECEMBER, 2025 P.C. : 1. This matter is at Serial No. 920 on the Supplementary Board. Mentioned out of turn on instructions. 2. The learned Advocate for the Petitioner submits on instructions that the Petitioner desires to withdraw this Petition. The learned Advocate for the Petitioner has tendered a withdrawal purshis on Talwalkar 1

ARUNA SANDEEP TALWALKAR Digitally signed by ARUNA SANDEEP TALWALKAR Date: 2025.12.11 19:07:39 +0530

920.WP14694.2025.odt 9th December, 2025 on instructions from the Petitioner to withdraw this Petition. The said praecipe is marked as ‘X’ for identification. 3. In view of the above, this Writ Petition is disposed off as withdrawn. (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Talwalkar 2

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